High Courts20 Jun 2024Disposed Of
Film & Television Producers Guild of India (FPGI) Vs State Of Maharashtra
Bombay High Court · (2024) 06 BOM CK 0011
Constitution of India, 1950 — Article 226Companies Act, 1956 — Section 25
COURT ARCHIVE
Bombay High Court judgments
76,841 judgments · page 195 of 3,843
High Courts20 Jun 2024Dismissed
Tata Capital Limited Vs Geeta Passi And Anr
Bombay High Court · (2024) 06 BOM CK 0008
Constitution of India, 1950 — Article 226, 227Insolvency and Bankruptcy Code, 2016 — Section 3(11), 14, 36(1)(a), 95, 95(1), 96, 96(1), 96(1)(a), 96(1)(b)(i), 138, 139Arbitration and Conciliation Act, 1996 — Section 17, 34, 37
High Courts20 Jun 2024Dismissed
Nishant Kumar Choudhary Vs Union Of India
Bombay High Court · (2024) 06 BOM CK 0006
High Courts20 Jun 2024Allowed
Mohd. Osman S/o Late Abdule Gafoor Vs Union Of India
Bombay High Court · (2024) 06 BOM CK 0005
Railway Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 2(29), 123(c)(2), 124A
High Courts20 Jun 2024Allowed
Ashok s/o. Chhotelal Bhalla (Dead) through Legal Representatives Vs Union Of India
Bombay High Court · (2024) 06 BOM CK 0004
Motor Vehicles Act, 1988 — Section 163ARailway Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 2(29), 123(c)(2), 124A, 124A(a), 124A(b), 124A(c), 124A(d), 124A(e)
High Courts19 Jun 2024Allowed
Orient Club Building And Association And Ors Vs Mrs. Nilofer Abijit Gupta And Ors
Bombay High Court · (2024) 06 BOM CK 0003
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 1 Rule 10, Order 6 Rule 17Maharashtra Rent Control Act, 1999 — Section 7(15)(d), 7(15)(d)(i), 33, 34, 35
High Courts18 Jun 2024Disposed Of
Sunni Muslim Chota Qabrastan Vs Anisuddin Mohammad Jamil & Anr
Bombay High Court · (2024) 06 BOM CK 0040
Code of Civil Procedure, 1908 — Order I Rule 10(2)Mumbai Municipal Corporation Act, 1988 — Section 351, 354A
High Courts18 Jun 2024Allowed
Vithalnagar Co operative Housing Society Ltd Vs Municipal Corporation Of Greater Mumbai & Ors
Bombay High Court · (2024) 06 BOM CK 0012
Transfer of Property Act, 1882 — Section 6(h)Land Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 126(4), 127(1), 127(2)
High Courts18 Jun 2024Dismissed
Dinesh Singh Vs Central Bureau Of Investigation Through Cbi Acb Mumbai
Bombay High Court · (2024) 06 BOM CK 0009
Code of Criminal Procedure, 1973 — Section 227, 297Indian Penal Code, 1860 — Section 120B, 409, 420Prevention of Corruption Act, 1988 — Section 13(1)(b), 13(2)
High Courts14 Jun 2024Disposed Of
Kamlakar Purushotam Inamdar Vs Rajani Shriram Madiwale
Bombay High Court · (2024) 06 BOM CK 0039
Code of Civil Procedure, 1908 — Order 41 Rule 27Hindu Succession Act 1956 — Section 6, 6(1), 6(5), 8
High Courts14 Jun 2024Disposed Of
Sayyad Shakil Salam Vs State Of Maharashtra
Bombay High Court · (2024) 06 BOM CK 0002
Indian Penal Code, 1860 — Section 161Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 19, 19(4), 20Evidence Act, 1872 — Section 3, 65A, 65B, 65B(1), 65B(4)
High Courts14 Jun 2024Dismissed
Siroya FM Constructions Pvt. Ltd Vs Sunil Krishnan Anand
Bombay High Court · (2024) 06 BOM CK 0001
Code of Civil Procedure, 1908 — Order 12 Rule 6, Order 39 Rule 2ALimitation Act, 1963 — Article 62Limitation Act, 1963 — Section 18
High Courts13 Jun 2024Allowed
CFM Asset Reconstruction Pvt. Ltd Vs M/s. SAR Parivahan Pvt. Ltd
Bombay High Court · (2024) 06 BOM CK 0023
Code of Civil Procedure, 1908 — Order 41 Rule 1(3), Order 41 Rule 5Arbitration and Conciliation Act, 1996 — Section 25(b), 34, 36(3)
High Courts13 Jun 2024Disposed Of
Glenmark Pharmaceuticals Ltd Vs Gleck Pharma (OPC) Pvt Ltd. & Ors
Bombay High Court · (2024) 06 BOM CK 0022
Trade Marks Act, 1999 — Section 142
High Courts13 Jun 2024Disposed Of
Jaiprakash Kulkarni Vs Banking Ombudsman And Others
Bombay High Court · (2024) 06 BOM CK 0021
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 379Information Technology Act, 2000 — Section 43A, 66
High Courts13 Jun 2024Disposed Of
Nahar Seth & Jogani Developers Pvt Ltd Vs Dy. Registrar Co-operative Societies & Competent Authority & Anr
Bombay High Court · (2024) 06 BOM CK 0020
Constitution of India, 1950 — Article 226Maharashtra Ownership Flats Act, 1963 — Section 5A, 11, 11(3)
High Courts13 Jun 2024Disposed Of
Yunus Razzak Shaikh Vs State Of Maharashtra
Bombay High Court · (2024) 06 BOM CK 0019
Constitution of India, 1950 — Article 142Code of Criminal Procedure, 1973 — Section 164, 226Indian Penal Code, 1860 — Section 34, 120B, 201, 299, 300, 302, 304, 304A, 304I, 304II, 337, 338, 420, 465, 467, 468, 471
High Courts13 Jun 2024Disposed Of
Avantikabai Shankar Shinde Vs Pratap s/o Gunderao Jadhav
Bombay High Court · (2024) 06 BOM CK 0013
Code of Civil Procedure, 1908 — Section 9APrevention of Fragmentation and Consolidation Holdings Act, 1947 — Section 36A, 36B
High Courts12 Jun 2024
Satish Sahebrao More Vs District Collector, Nashik
Bombay High Court · (2024) 06 BOM CK 0024
Constitution of India, 1950 — Article 243Q(2)Maharashtra Municipal Councils, Nagar Panchayat and Industrial Townships Act, 1965 — Section 3, 3(1), 3(2), 3(3), 3(4), 3(5)
High Courts12 Jun 2024Disposed Of
Sagar Vs State Of Maharashtra
Bombay High Court · (2024) 06 BOM CK 0018
Indian Penal Code, 1860 — Section 300, 307, 324, 326